COURT ARCHIVE

Madras High Court judgments, 2005

1,541 judgments · page 38 of 78

High Courts29 Jun 2005

N.K. Yahayagani Co. Vs The Regional Director, ESI Corporation

Madras High Court · (2005) 06 MAD CK 0128

Employees State Insurance Act, 1948 — Section 2(14), 45A, 74, 75, 76Tamil Nadu Employees Insurance Court Rules, 1951 — Rule 16

High Courts29 Jun 2005Allowed

Marimuthu, Kaveriammal and Rathinammal Vs State

Madras High Court · (2005) 3 CTC 675 : (2005) 2 LW(Cri) 550

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(4), 313Penal Code, 1860 (IPC) — Section 114, 302, 506

High Courts29 Jun 2005Dismissed

Chandrasekara Pandian and Easwaralingam Vs The Secretary to Government, Home (Police Department), The Director General of Police, The Director General of Police and Chairman, Tamil Nadu Uniformed Service Recruitment Board and The Tamil Nadu State Administrative Tribunal

Madras High Court · (2005) 06 MAD CK 0075

Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 14

High Courts29 Jun 2005Dismissed

Chandrasekaran Naidu and Others Vs V. Doss Naidu

Madras High Court · (2006) 2 LW 159 : (2005) 3 MLJ 473 : (2005) 4 RCR(Civil) 456

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

High Courts29 Jun 2005

Modern Radio Service Vs The Regional Director, ESI Corporation

Madras High Court · (2005) 3 CTC 722 : (2005) 106 FLR 1129

Employees State Insurance Act, 1948 — Section 2(14), 45A, 74, 75, 76Tamil Nadu Employees Insurance Court Rules, 1951 — Rule 16

High Courts29 Jun 2005Allowed

Union of India (UOI) Vs Central Administrative Tribunal, M.S. Hemakumar and R. Tamilarasan

Madras High Court · (2005) 06 MAD CK 0007

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)

High Courts29 Jun 2005Allowed

Subramani @ Manian and Subramanian Vs State

Madras High Court · (2005) 2 LW(Cri) 787

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts28 Jun 2005Allowed

Veerammal Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu and The Commissioner of Police

Madras High Court · (2005) 2 LW(Cri) 773

High Courts28 Jun 2005Allowed

G. Ramaiyyan Vs State of Tamilnadu

Madras High Court · (2005) 06 MAD CK 0112

High Courts28 Jun 2005Dismissed

Mumtaj Begum Vs Mukkan Chand Bodra and Others

Madras High Court · (2005) 06 MAD CK 0111

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(3), 47

High Courts28 Jun 2005

Arumugha Udayar rep. by Power Agent Periyasami Vs Lakshmi

Madras High Court · (2005) 06 MAD CK 0109

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts28 Jun 2005Allowed

Vasantha Vs The Secretary to the Government, Prohibition and Excise Department and The District Magistrate and District Collector

Madras High Court · (2005) 06 MAD CK 0076

High Courts28 Jun 2005Allowed

Kalyani Vs The Secretary to Government, Prohibition and Excise Department and The District Magistrate and District Collector

Madras High Court · (2005) 06 MAD CK 0063

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts28 Jun 2005

Deivanai and Palanimurugan (rep. by their mother and next friend Selvi) Vs Palanimuthu @ Muthusamy, Palanivelu and Susila

Madras High Court · (2005) 3 MLJ 436

High Courts28 Jun 2005Dismissed

Chitra Vs The Secretary to the Government, Prohibition and Excise Department and The District Magistrate and District Collector

Madras High Court · (2005) 06 MAD CK 0045

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts28 Jun 2005Allowed

John Fredrick Alexander Vs State of Tamil Nadu

Madras High Court · (2005) 06 MAD CK 0043

High Courts28 Jun 2005Allowed

A. Manickam Vs Raju and Others

Madras High Court · (2005) 3 ACC 843 : (2006) ACJ 1544 : (2005) 3 CTC 727 : (2005) 106 FLR 1132 : (2005) 3 LLJ 820

Motor Vehicles Act, 1988 — Section 103, 103A, 112, 29A, 31

High Courts28 Jun 2005Allowed

Azhagiri Vs The State of Tamil Nadu

Madras High Court · (2005) 06 MAD CK 0029

Penal Code, 1860 (IPC) — Section 302Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

High Courts28 Jun 2005Allowed

M. Kaliammal Vs The Special Deputy Collector (Stamps) and Another

Madras High Court · (2005) 3 CTC 529

Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 47A(5)

High Courts28 Jun 2005Dismissed

Manonmaniammal, Manimozhi, Abirami and Arunkumar Vs Dr. Duraikannu and Others

Madras High Court · (2005) 4 MLJ 4

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 10(5)Limitation Act, 1877 — Section 21, 22